What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and allowed the appeal to be withdrawn. The grounds raised by the assessee were dismissed as withdrawn.

The assessee filed an appeal before the ITAT for Assessment Year 2013-14. The assessee subsequently filed a withdrawal petition requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Ankit Dilip Sethi, Aurangabad vs Commissioner of Ita, Delhi | ITAT Pune 2024

Income Tax Appellate Tribunal, PUNE BENCHES “SMC” :: PUNE

Before: DR.DIPAK P. RIPOTE & SHRI VINAY BHAMORE

For Respondent: Shri Manoj Tripathi – DR

Hearing: 28/11/2024Pronounced: 29/11/2024

Assessment Year: 2013-14 Ankit Dilip Sethi, V The Commissioner of ITA, Hans Kala, Gandhi Chowk, s Delhi. Shahgunj – 431001. Maharashtra. PAN: BRSPS2258A Appellant/ Assessee Respondent / Revenue Assessee by None. Revenue by Shri Manoj Tripathi – DR Date of hearing 28/11/2024 Date of pronouncement 29/11/2024 आदेश/ ORDER

PER DR. DIPAK P. RIPOTE, AM:

This is assessee’s appeal against the order of ld.Commissioner of Income Tax(Appeals)[NFAC], under section 250 of the Income Tax Act, 1961 for the A.Y.2013-14 dated 30.04.2024.

The Assessee submitted a withdrawal petition and requested for withdrawal of appeal, the same is reproduced as under :

On the other hand, ld.DR for the Revenue did not object to the withdrawal request made by the assessee.

Considering the request of the assessee, we allow to withdraw the appeal of the assessee. Hence, grounds raised by the assessee are dismissed as withdrawn.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 29th November, 2024.

ANKIT DILIP SETHI,AURANGABAD vs. COMMISSIONER OF ITA, DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments